Karnataka High Court
The State Of Karnataka vs Smt Sulochana A on 12 July, 2011
Author: V.Jagannathan
Bench: V.Jagannathan
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EN TH £11 HT£GE~£ COURT OF KARE.\§A'FAKA AT BANG:1f>3;. _
Dated the 12"' day e:>fJuE},r 281 1 '
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" V * " RESPONDENT
FILES U/8.397 R/W 40: <::R.p.«:: PRAYENG
*§*s:;:.S§::fP».«As:§3E1..THE ORDER SATED 10.9.09 PASSED BY
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ORDER
Hear<:1 the iearneci Go\2'€rr1m6m/ "*§§):'«.Ath_é petitioner and the learned CCi{l{1S'€:l f<;fsr=:hé; A
2. Submissien by 'the T _"::es 'poVVIident's Counse} is that the':':f:;att_€f i'$.: '¢§i7g:ed'«B3? '€136 ardar passed by this court as it pertains £10 'MaalervfSQ'%:):}'Cas:é%€. passed in identicfiij by this Ceurt by dismi:§ sifiVgA Ttiinigv filed by the State. 39 Ha,Vii"1g I=éga1§.r1 to the above submission made ar} d5, oi; a""--p;:_f1;§a1 of thé order passed in '€Zii*'LR.§?V7I\§Q'.«i2§i33_;'10, as fhfi present petition is 8.130 ';';1*éférréCi'--V%§'f:1. iih€ same greundsh the preseni petitian 2:139 Si3I'11i§"i§iS1T1§SS€d an tbs basis 9? the: Glflfif passed in the " 23;§C§r~:5r::é3§::i9:1€& itrirniyzai zeviséozz Qetitiezi.